Purson Chund Golacha Vs Kajooram and Another
.... may be applied here. We must assume that the Judges of the Small Cause Court will not exercise this power unless it appears to them to be right to do so, and they have power to impose such terms as they may think reasonable. We think the question which has been referred to us must be answered in th ...
Calcutta High Court
Kewata Mug Vs Nobocoomar Doss
.... will be a decree accordingly with costs on scale 2;" but he has omitted to determine the question whether "by reason of the difficulty, novelty or general importance of the case, the action was fit to be brought in the High Court." We think that is an omission which, the case having come before us ...
Calcutta High Court
A.B. Mackintosh Vs Kally Doss Mullick and Others
.... and renders the decree void, and as was contended for by the learned Advocate-General that the sale should also be treated as void and as giving no title to the purchaser. No authority going to such a length has been quoted to us. I think the decree was not rendered void by the summons not being se ...
Calcutta High Court
Odhoy Chunder Bundopadhya Vs Soodharam Bhuttacharjee and Another
.... istodhone Bose. 7. We observe the Judge has said that the grounds of the Munsif''s judgment are mere conjecture, and that his reasons are frivolous. We are wholly unable to concur in that observation. We think that they were worthy of the Judge''s most careful consideration. No decree has been dr ...
Calcutta High Court
Judoonath Sircar Vs Bussunt Coomar Roy Chowdhry
.... succession to be followed in regard to such property, and in v. 28 he concludes the discussion by saying that "in the first place it goes to brothers of the whole blood, then to the mother, and on her default to the father." It is clear, therefore, that the proposition laid down in cl. 29 is nothin ...
Calcutta High Court
Rajah Leelanund Singh Bahadoor and Others; Thakoor Munoorunjun Singh and Another Vs Thakoor Munoorunjun Singh and another; Rajah Leelanund Singh Bahadoor and The Government
.... ahs, and leases specified in Sections 7 and 8) shall stand cancelled from the day of sale, and the purchaser or purchasers of the lands shall be at liberty to collect from such dependent talookdars, and from the ryots or cultivators of the lands let in farm, and the lands not farmed whatever the for ...
Privy Council
Santiram Panja and Others Vs Bycunt Panja and Others
.... f the co-owners of such lands acting as one body. And it is clear that, if this were not so, the ryot might be infinitely annoyed, and the co-sharers put at a great disadvantage. Reading Beng. Act VI of 1862 by the light of this section, and it must be remembered that it is, so far as these measurem ...
Calcutta High Court
Kalee Coomar Chatterjee Vs Siddhessur Mundul
.... son other than a peon appointed under that Act in the service or execution of any process of Court, except with the special leave of the Court. I do not propose to consider here the relation between an English Sheriff and a Nazir, because I am clearly of opinion that there is no analogy whatever bet ...
Calcutta High Court
In Re: Kashichunder Doss Vs
.... s so doing as an act that may probably occasion a breach of the peace, and will obtain a fresh order for security. To avoid such a consequence as this, we must construe the words "or to do any act that may probably occasion a breach of the peace" as meaning a wrongful act and not one which the perso ...
Calcutta High Court
Newab Mulka Jehan Sahiba and Others Vs Mahomed Ushkurree Khan and another
.... hat it is the act of the mind and will. Their Lordships, however, do not mean to hold that it must, in all cases, be shewn that the question of the marriage was distinctly propounded to the girl. They have no doubt that assent may, in some cases, be presumed from the conduct and demeanour of the par ...
Privy Council
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!